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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(k) in The Bihar Children Act, 1982

(k)"neglected child" means a child who-
(i)is found begging; or
(ii)is found without having any home or settled place of abode or any ostensible means of subsistence or is found destitute, whether he is an orphan or not; or
(iii)has a parent or guardian who is unfit or unable to exercise or does not exercise proper care and control over the child; or
(iv)lives in a brothel or with a prostitute or frequently goes to any place used for a purpose of prostitution, or is found to associate with any prostitute or any other person who leads an immoral, drunken or polluted life; or
(v)has his father, mother or guardian in prison or in any custodial correctional institution under any law for any duration and he or she is unable to insure a proper growth and development of the child;